21B. [ Person cultivating land of another person to be presumed to be a bargadar in certain cases.A person lawfully cultivating any land belonging to another person shall be presumed to be a bargadar in respect of such land if such person is not a member of the family of the other person whose land he cultivates and the burden of proving that such person is not a bargadar or that the land is in his personal cultivation shall, notwithstanding anything to the contrary contained in any other law for the time being in force, lie on the person who alleges that the person cultivating the land is not a bargadar in respect of such land.] [Inserted by the West Bengal Land Reforms (Amendment) Act, 1977 (XXXIV of 1977).]
